Section 44 in The Gurugram Metropolitan Development Authority Act, 2017
44. Mode of recovery of money due.
- Any money due to the Authority on account of external development charges or other charges or from lands, buildings or other properties, movable or immovable or by way of rents and profits may be recovered as follows, namely:-(i)as arrears of land revenue upon a certificate of the amount due sent by the Chief Executive Officer or an officer duly authorised by him in this regard to the Collector; or(ii)direct the bank holding the bank account of the person, board, company or other agency from whom the money is due to the Authority to freeze such account to the extent of the money due:Provided that the Authority shall initiate or continue any one of the two modes specified in clause (i) or clause (ii) for recovery:Provided further that where the money on account of external development charges is due from the person, board, company or other agency granted a licence under clause (a) of sub-section (3) of section 3 of the Haryana Development and Regulation of Urban Areas Act, 1975, the Chief Executive Officer shall write to the Sub-Registrar having jurisdiction to refuse, in exercise of the powers available under section 71 of the Registration Act, 1908 (Central Act 16 of 1908) to register any document for sale, exchange, gift, mortgage or lease of any immovable property located in the colony for which such licence was granted:Provided further that the Chief Executive Officer or such officer of the Authority, as may be authorised by the Chief Executive Officer, shall, in case the mode of recovery under clause (ii) is initiated, provide an opportunity of being heard to the person, board, company or other agency from whom the money is due, not later than three days, from the date on which direction is given to the bank:Provided further that the defaulter shall be liable for action, including criminal action, for such default under any other law for the time being in force.
